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Rajasthan High Court judgments, 2005

885 judgments · page 35 of 45

High Courts18 Mar 2005Allowed

Bholaki (Smt.) Vs State of Rajasthan and Others

Rajasthan High Court · (2005) 2 RLW 1331

Central Motor Vehicles Rules, 1989 — Rule 4Rajasthan Motor Vehicles Rules, 1990 — Rule 5.5, 5.5(1), 5.5(2), 5.5(3)Rajasthan Motor Vehicles Taxation Rules, 1951 — Rule 26, 26(1), 43
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High Courts17 Mar 2005Allowed

Ami Lal Vs Mahavir Prasad Surendra Mohan

Rajasthan High Court · (2006) 2 BC 236 : (2005) 2 CivCC 171 : (2005) 3 RCR(Criminal) 476 : (2005) 2 RLW 1378

Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(5), 320(6), 320(7), 320(8)Negotiable Instruments Act, 1881 (NI) — Section 138, 147
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High Courts16 Mar 2005Allowed

State Vs Virendra Kumar and Others

Rajasthan High Court · (2005) 1 DMC 765

Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 428Evidence Act, 1872 — Section 113, 113(B)Penal Code, 1860 (IPC) — Section 302, 304B, 498A
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High Courts16 Mar 2005Dismissed

Madan Singh Vs State and Others

Rajasthan High Court · (2005) 2 RLW 1246 : (2005) 3 WLC 5

Constitution of India, 1950 — Article 14, 226, 311Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958 — Rule 17
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